Md. Sahnawaj And Others vs The State Of Jharkhand
2021 Latest Caselaw 2028 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Criminal Appellate Jurisdiction)
                 Criminal Appeal (D.B.) No. 842 of 2013
 Md. Sahnawaj and others                                             ... Appellants
                               Versus
 The State of Jharkhand                                            ... Respondent
                                    with
                Criminal Appeal (D.B.) No. 423 of 2013
                                    with
                Criminal Appeal (D.B.) No. 549 of 2013
                                 with
                Criminal Appeal (D.B.) No. 694 of 2013
                            -------

(Through V.C.)

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant(s) : Mr. A.K.Kashyap, Senior Advocate [in Cr. A. (DB) Nos. 842 of 2013, 549 of 2013 & 694 of 2013] Mr. Avishek Prasad, Advocate [In Cr. A. (DB) No. 423 of 2013] For the State : Mr. Ravi Prakash, Spl.PP [in Cr. A. (DB) Nos. 423 of 2013, 549 of 2013 & 694 of 2013] Mrs. Priya Shreshtha, Spl.PP [in Cr. A. (DB) No. 842 of 2013]

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Order No.18/Dated: 23rd June, 2021 Arguments of both side heard.

Judgment is dictated in the open Court. Criminal Appeal (DB) No. 842 of 2013, Criminal Appeal (DB) No. 423 of 2013, Criminal Appeal (DB) No. 549 of 2013 and Criminal Appeal (DB) No. 694 of 2013 are partly allowed in the terms indicated in the judgment.

A copy of the signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Tanuj/